ARUN KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) This is a writ petition under article 226 of the Constitution of India wherein the petitioner has prayed for the issuance of a writ of certiorari quashing the impugned order dated June 8, 2021 passed by Deputy Commissioner Stamps, Kanpur Region, Kanpur/the respondent No. 2 and the impugned order dated December 4, 2020 passed by Collector Stamps, Etawah/the respondent No.3

(2.) Factual matrix of the present case is delineated below:

(3.) Sri S.K. Tyagi, learned counsel appearing for the petitioner has made the following submissions in the matter: